2.2021 Present: Mr. Peeyush Verma vs Notice To The
2021 Latest Caselaw 781 HP

RSA No. 17 of 2021.

.

01.02.2021 Present: Mr. Peeyush Verma, Advocate for the appellant.

CMP (M) No. 47 of 2021.

Since the appeal is within limitation,

therefore, this application, being uncalled for, is dismissed.

RSA No. 17 of 2021.

r Heard. Admitted on the substantial

questions of law, formulated at pages 12 & 13 of the paper

book.

CMP No. 1065 of 2021.

Notice to the respondents returnable on

24 th March, 2021, on taking steps within two days. Reply

be filed by the next date.

The execution and operation of impugned

judgment and decree shall remain stayed, till the next

date.

Copy Dasti.

(Anoop Chitkara), February 01, 2021 (ps) Vacation Judge.